Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 124] [Entire Act] State of Sikkim - Subsection Section 124(5) in The Sikkim Police Act, 2008 (5)In every case where the period of suspension exceeds one year, the case shall be reported to the Director General of Police who shall thereafter report the same to the State Police Board.
